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Allahabad High Court judgments, 2015

2,401 judgments · page 8 of 121

High Courts03 Dec 2015Dismissed

Chandra Pal Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0059

Criminal Procedure Code, 1973 (CrPC) - Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2, 20, 7-APenal Code, 1860 (IPC) - Section 302
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High Courts02 Dec 2015Partly Allowed

Ram Tirath Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0101

Criminal Procedure Code, 1973 (CrPC) - Section 354(2), 428Evidence Act, 1872 - Section 113B, 113-BPenal Code, 1860 (IPC) - Section 201, 304B, 304-B, 498-A
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High Courts02 Dec 2015Partly Allowed

Thagai and Others Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0100

Criminal Procedure Code, 1973 (CrPC) - Section 313, 362, 374, 386Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 20, 7-APenal Code, 1860 (IPC) - Section 103, 104, 105, 147, 148
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High Courts02 Dec 2015Allowed

Khushiyal Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0099

Criminal Procedure Code, 1973 (CrPC) - Section 174, 313, 374, 386, 437APenal Code, 1860 (IPC) - Section 302, 307, 323, 324, 34
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High Courts02 Dec 2015Partly Allowed

Gangaram Vs State of U.P

Allahabad High Court · (2015) 12 AHC CK 0098

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 307, 376(2)(f)
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High Courts01 Dec 2015Allowed

Mohammad Naeem Vs State of U.P. and Others

Allahabad High Court · (2016) 92 ALLCC 855 : (2016) 92 ALLCC 386

Constitution of India, 1950 - Article 19(1)(a), 21, 226Penal Code, 1860 (IPC) - Section 120, 120B, 147, 148, 149Uttar Pradesh Control of Goondas Act, 1970 - Section 2, 3, 3(1), 4
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High Courts01 Dec 2015Dismissed

Prem Singh and Others Vs State of U.P. and Others

Allahabad High Court · (2015) 12 AHC CK 0096

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 195, 195(1)(b)(ii), 195(b)(ii), 340Penal Code, 1860 (IPC) - Section 120-B, 193, 295-A, 297, 298
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High Courts01 Dec 2015Allowed

Dan Singh Vs State of U.P.

Allahabad High Court · (2015) 12 AHC CK 0095

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313, 437APenal Code, 1860 (IPC) - Section 376
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High Courts01 Dec 2015Dismissed

Ram Pratap Dubey Vs Harishchandra

Allahabad High Court · (2015) 12 AHC CK 0056

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 7 Rule 11(d), 141, 21, 54Constitution of India, 1950 - Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 49, 52
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